MOHAN CHANDRA PALARIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Sri D.S. Patni, learned counsel for the petitioners. Sri Niranjan Sah, learned Standing Counsel for the State/respondent Nos. 1 & 2.

(2.) By way of an affidavit filed by respondent no.1 on 26.10.2009 on behalf of department of PWD sought six months time for finalization of seniority list and consideration of the case of the petitioners for promotion. It has been averred in the para 3 of the affidavit filed on 26.10.2009 that on recommendation of the DPC if the petitioners are found suitable for promotion, consequential promotion order would be issued and the said process will take total seven months time for compliance of the order dated 04.09.2009 passed by this Court.

(3.) Today, it is about eight months have elapsed but nothing has been informed by learned Standing counsel that whether department has taken any steps as yet in regard to the consideration of the promotion of the petitioners.